Section 2(20) in The Calcutta University Act, 1979.
(20)"registered graduate" means a graduate registered under this Act, at least three months prior to the date of election of members to the Senate, on application in the prescribed form and on payment of a fee of rupee one and includes a graduate registered under the Calcutta University Act, 1904, or under the Calcutta University Act, 1951, or under the Calcutta University Act, 1966 :Provided that no person shall be eligible to be registered under this Act unless he has graduated himself from the University at least three years prior to the date of election of members to the Senate;
